What is CIT v. Hewlett Packard Global Soft Ltd. authority for?

Incidental income like interest on bank deposits or staff loans, earned by an undertaking eligible for deductions under sections 10A and 10B, constitutes part of the 'profit and gains of the undertaking' and is thus eligible for 100% deduction, as it arises in the ordinary course of the export business even if not a direct result of export.

How many judgments cite CIT v. Hewlett Packard Global Soft Ltd.?

120 judgments on BharatTax cite CIT v. Hewlett Packard Global Soft Ltd. (87 Taxmann.com 182), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Hewlett Packard Global Soft Ltd. come up under?

It is most often cited in judgments turning on Section 10AA, Section 10A, Section 143(3), Section 250, Section 56, Section 10B.

CIT v. Hewlett Packard Global Soft Ltd. (87 Taxmann.com 182)

HCL TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

HCL TECHNOLOGIES LTD,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

EXCELRA KNOWLEDGE SOLUTIONS PRIVATE LIMITED,HYDERABAD vs. DCIT., CIRCLE-8(1), HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 545/HYD/2025[2018-19]Status: DisposedITAT Hyderabad26 Nov 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.545/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2018-19) Excelra Knowledge Vs. Dy.Cit Solutions Private Limited Circle 8(1) Hyderabad Hyderabad Pan:Aafcg5715Q (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate H Srinivasulu राज" व "ारा/Revenue By:: Shri Ranjan Agrawala, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/11/2025 घोषणा की तारीख/Pronouncement: 26/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Excelra Knowledge Solutions Private Limited (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 22.01.2025 For The A.Y 2018-19. Page 1 Of 8

For Appellant: Advocate H SrinivasuluFor Respondent: : Shri Ranjan Agrawala, Sr. DR

Section 10ASection 143(2)Section 143(3)Section 270ASection 270A(6)(a)

…d in the audited accounts. The Ld. AR also submitted that the assessee claimed deduction under section 10AA of the Act under a bona fide belief, relying on the judgment of the Hon’ble Karnataka High Court in the case of CIT v. Hewlett-Packard Global Soft Ltd. 403 ITR 453, wherein it was held that interest on bank deposits formed part of the business income of the eligible unit for the purpose of deduction under sections 10A/10B of the Act. He again explained that, although this decision pertained to section 10A/10B of the Act, the assessee reasonably believed that the same principle extends to section 10AA of the…

DCIT, NEW DELHI vs. M/S AMERICAN EXPRESS (INDIA) PVT. LTD.,, NEW DELHI

In the result, cross appeals are partly allowed

ITA 4295/DEL/2009[2003-04]Status: DisposedITAT Delhi26 Nov 2025AY 2003-04

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.4295/िद"ी/2009(िन.व. 2003-04) Deputy Commissioner Of Income Tax, Circle 1(1), R. No. 390, Central Revenue Building, ...... अपीलाथ"/Appellant New Delhi 110002 बनाम Vs. American Express (India) P. Ltd., First Floor, Mercantile House, 15, Kasturba Gandhi Marg, New Delhi 110001 ..... "ितवादी/Respondent Pan: Aaaca-8163-F आअसं.4240/िद"ी/2009(िन.व. 2003-04) American Express (India) P. Ltd., First Floor, Mercantile House, 15, Kasturba Gandhi Marg, New Delhi 110001 ...... अपीलाथ"/Appellant Pan: Aaaca-8163-F बनाम Vs. Joint Commissioner Of Income Tax, Circle 1(1), Central Revenue Building, ..... "ितवादी/Respondent New Delhi अपीलाथ" "ारा/ Appellant By : Shri Nishank Vashitath, Advocate "ितवादी"ारा/Respondent By : Ms. Monika Singh, Cit(Dr) सुनवाई क" ितिथ/ Date Of Hearing : 17/11/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 26/11/2025

For Appellant: Shri Nishank Vashitath, AdvocateFor Respondent: Ms. Monika Singh, CIT(DR)

Section 10ASection 10BSection 80H

…efore, interest on said loans is also part of business income only. The ld. Counsel in support of his submissions has drawn our attention to the decision of Full Bench of the Hon’ble Karnataka High Court in the case of CIT vs. Hewlett Packard Global Soft Ltd. 403 ITR 453, to contend that profit and gains of the undertaking include incidental income by way of interest on bank deposits or staff loans and would be entitle to 100% deduction u/s.10A and 10B of the Act. The 5 ITA Nos. 4295 & 4240/DEL/2009 (A.Y.2003-04) High Court held that such interest income arises in the ordinary course of export business of undert…

AMERICAN EXPRESS (INDIA) PVT. LTD.,,NEW DELHI vs. JCIT, NEW DELHI

In the result, cross appeals are partly allowed

ITA 4240/DEL/2009[2003-04]Status: DisposedITAT Delhi26 Nov 2025AY 2003-04

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.4295/िद"ी/2009(िन.व. 2003-04) Deputy Commissioner Of Income Tax, Circle 1(1), R. No. 390, Central Revenue Building, ...... अपीलाथ"/Appellant New Delhi 110002 बनाम Vs. American Express (India) P. Ltd., First Floor, Mercantile House, 15, Kasturba Gandhi Marg, New Delhi 110001 ..... "ितवादी/Respondent Pan: Aaaca-8163-F आअसं.4240/िद"ी/2009(िन.व. 2003-04) American Express (India) P. Ltd., First Floor, Mercantile House, 15, Kasturba Gandhi Marg, New Delhi 110001 ...... अपीलाथ"/Appellant Pan: Aaaca-8163-F बनाम Vs. Joint Commissioner Of Income Tax, Circle 1(1), Central Revenue Building, ..... "ितवादी/Respondent New Delhi अपीलाथ" "ारा/ Appellant By : Shri Nishank Vashitath, Advocate "ितवादी"ारा/Respondent By : Ms. Monika Singh, Cit(Dr) सुनवाई क" ितिथ/ Date Of Hearing : 17/11/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 26/11/2025

For Appellant: Shri Nishank Vashitath, AdvocateFor Respondent: Ms. Monika Singh, CIT(DR)

Section 10ASection 10BSection 80H

…efore, interest on said loans is also part of business income only. The ld. Counsel in support of his submissions has drawn our attention to the decision of Full Bench of the Hon’ble Karnataka High Court in the case of CIT vs. Hewlett Packard Global Soft Ltd. 403 ITR 453, to contend that profit and gains of the undertaking include incidental income by way of interest on bank deposits or staff loans and would be entitle to 100% deduction u/s.10A and 10B of the Act. The 5 ITA Nos. 4295 & 4240/DEL/2009 (A.Y.2003-04) High Court held that such interest income arises in the ordinary course of export business of undert…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BENGALURU, BENGALURU vs. INFOSYS LIMITED, BENGALURU

In the result, appeal filed by the assessee is partly allowed and the appeal filed by the revenue is dismissed

ITA 245/BANG/2024[2019-20]Status: DisposedITAT Bangalore06 Aug 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2019-20

For Appellant: Sri Padam Chand Khincha – CAFor Respondent: Smt. Srinandini Das – CIT - DR

Section 1Section 10ASection 155Section 250

…ITA No.881/Bang/2023 Infosys Limited IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2019-20 Infosys Limited Dy. Commissioner of Income Tax Plot 44, Konappana Agrahara Circle – 3(1)(1) Hosur Road, Konappana BMTC Building, 80 Feet Road Bangalore – 560100 Vs. Koramangala, Bangalore – 560095 Karnataka Karnataka PAN: AAACI4798L APPELLANT RESPONDENT Assessment Year: 2019-20 Jt. Commissioner of Income Tax (OSD) Infosys Limited Circle – 3(1)(1) Plot 44, Konappana Agrahara Room NO. 241, 2nd Floor Hosur Road…

INFOSYS LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

Accordingly, the appeal filed by the assessee is also allowed for statistical purposes

ITA 1532/BANG/2024[2021-22]Status: DisposedITAT Bangalore06 Aug 2025AY 2021-22

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Sri Padam Chand Khincha – CAFor Respondent: Smt Srinandini Das – CIT - DR

Section 10ASection 143(3)Section 234BSection 250

…ITA Nos.1531 & 1532/Bang/2024 Infosys Limited IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.1531 & 1532/Bang/2024 Assessment Years: 2020-21 & 2021-22 Infosys Limited Dy. Commissioner of Income Tax Plot 44, Konappana Agrahara Circle – 3(1)(1) Hosur Road, Konappana BMTC Building, 80 Feet Road Bangalore – 560100 Vs. Koramangala, Bangalore – 560095 Karnataka Karnataka PAN: AAACI4798L APPELLANT RESPONDENT Assessee by : Sri Padam Chand Khincha – CA Department by : Smt Srinandini Das – CIT - DR Date of Hearing…

INFOSYS LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

Accordingly, the appeal filed by the assessee is also allowed for statistical purposes

ITA 1531/BANG/2024[2020-21]Status: DisposedITAT Bangalore06 Aug 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Sri Padam Chand Khincha – CAFor Respondent: Smt Srinandini Das – CIT - DR

Section 10ASection 143(3)Section 234BSection 250

…ITA Nos.1531 & 1532/Bang/2024 Infosys Limited IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.1531 & 1532/Bang/2024 Assessment Years: 2020-21 & 2021-22 Infosys Limited Dy. Commissioner of Income Tax Plot 44, Konappana Agrahara Circle – 3(1)(1) Hosur Road, Konappana BMTC Building, 80 Feet Road Bangalore – 560100 Vs. Koramangala, Bangalore – 560095 Karnataka Karnataka PAN: AAACI4798L APPELLANT RESPONDENT Assessee by : Sri Padam Chand Khincha – CA Department by : Smt Srinandini Das – CIT - DR Date of Hearing…

INFOSYS LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1530/BANG/2024[2013-14]Status: DisposedITAT Bangalore06 Aug 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2013-14

For Appellant: Sri Padam Chand Khincha – CAFor Respondent: Smt Srinandini Das – CIT - DR

Section 10ASection 143(3)Section 250Section 254Section 80A(5)

…ITA No.1530/Bang/2024 Infosys Limited IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2013-14 Infosys Limited Dy. Commissioner of Income Tax Plot 44, Konappana Agrahara Circle – 3(1)(1) Hosur Road, Konappana BMTC Building, 80 Feet Road Bangalore – 560100 Vs. Koramangala, Bangalore – 560095 Karnataka Karnataka PAN: AAACI4798L APPELLANT RESPONDENT Assessee by : Sri Padam Chand Khincha – CA Department by : Smt Srinandini Das – CIT - DR Date of Hearing : 09.05.2025 Date of Pronouncement : 06.08.2025 O…

INCOME TAX OFFICER, WARD-7(2)(1), BENGALURU, BANGALORE vs. M/S. BANGALORE CREDIT CO-OPERATIVE SOCIETY LIMITED , BANGALORE

ITA 2348/BANG/2024[2020-21]Status: DisposedITAT Bangalore30 Jun 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Sri Sandeep Chalapathy, A.RFor Respondent: Smt. Neha Sahay, D.R

Section 250

…ess of providing credit facilities to its members and therefore, any income which is relatable to such activities is attributable to the business. The assessee rely on the decision of Hon’ble Karnataka High Court (FB) in CIT v. Hewlett Packard Global Soft Ltd 403 ITR 453 for the proposition that interest earned on deposits is part of profits and gains that are derived from the export. There cannot be any doubt that interest income earned by members credit co-operative society can said to be “attributable to” the business of providing credit facilities to its members. Kindly note that the deduction u/s. 80P is not…

INCOME-TAX OFFICER, WARD-7(2)(1), BENGALURU, BENGALURU vs. M/S. BANGALORE CREDIT CO-OPERATIVE SOCIETY LIMITED, BENGALURU

ITA 2347/BANG/2024[2018-19]Status: DisposedITAT Bangalore30 Jun 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Respondent: Sri Sandeep Chalapathy, A.R

Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ss of providing credit facilities to its members and therefore, any income which is relatable to such activities is attributable to the business. The assessee rely on the decision of Hon'ble Karnataka High Court in FB in CIT v. Hewlett Packard Global Soft Ltd 403 ITR 453 for the proposition that interest earned on deposits is part of profits and gains that are derived from the export. There cannot be any doubt that interest income earned by members credit co-operative society can said to be "attributable to" the business of providing credit facilities to its members. Kindly note that the deduction u/s.80P is not…

M/S. GENPACT INDIA,GURGAON vs. DCIT, NEW DELHI

In the result, the appeal of the Revenue is dismissed and the appeal filed by the assessee is partly allowed

ITA 6543/DEL/2016[2013-14]Status: DisposedITAT Delhi13 Jun 2025AY 2013-14

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Kailash Dan Ratnoo, CIT DR

Section 10ASection 14A

…20 of PB - relevant at pages 195-196 In support of the conclusion of the ld. CIT (A), he further placed reliance on the following decisions :- (i) Motorola India Electronics reported in 225 Taxman 11 (Kar)(Mag) (ii) Hewlett Packard Global Soft Ltd reported in 403 ITR 453 (Kar)(FB) (iii) Riviers Home Furnishing reported in 237 Taxman 520 (Del) (iv) Camiceria Apparels India (2019) 103 taxman.com 238(Mad) (v) Reliance Energy Ltd reported in 441 ITR 346(SC) 4. Ld. DR of the Revenue relied on the findings of lower authorities. 5. Considered the rival submissions and material placed on record. We observed that the ide…

DCIT, NEW DELHI vs. M/S. GENPACT INDIA, GURGAON

In the result, the appeal of the Revenue is dismissed and the appeal filed by the assessee is partly allowed

ITA 6415/DEL/2016[2013-14]Status: DisposedITAT Delhi13 Jun 2025AY 2013-14

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Kailash Dan Ratnoo, CIT DR

Section 10ASection 14A

…20 of PB - relevant at pages 195-196 In support of the conclusion of the ld. CIT (A), he further placed reliance on the following decisions :- (i) Motorola India Electronics reported in 225 Taxman 11 (Kar)(Mag) (ii) Hewlett Packard Global Soft Ltd reported in 403 ITR 453 (Kar)(FB) (iii) Riviers Home Furnishing reported in 237 Taxman 520 (Del) (iv) Camiceria Apparels India (2019) 103 taxman.com 238(Mad) (v) Reliance Energy Ltd reported in 441 ITR 346(SC) 4. Ld. DR of the Revenue relied on the findings of lower authorities. 5. Considered the rival submissions and material placed on record. We observed that the ide…

SPRINGER NATURE TECHNOLOGY AND PUBLISHING SOLUTIONS PRIVATE LIMITED,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), PUNE

The appeal of the Assessee is Partly Allowed for\nStatistical Purpose

ITA 418/PUN/2023[2017-18]Status: DisposedITAT Pune10 Feb 2025AY 2017-18

Section 10ASection 143(3)Section 250

…AA or not! Ld.AR\nsubmitted that the interest has been earned by Parking Surplus\nFunds with the Bank. Ld.AR submitted that it is a covered issue\nby the decision of Hon'ble Karnataka High Court in the case of\nCIT Vs. Hewlett Packard Global Soft Ltd., [2018] 403 ITR 453.\n2.1 In the rebuttal to submission of Ld.Departmental\nRepresentative, ld.AR submitted that ld.DR's reliance on the\ndecision of Hon'ble Supreme Court in the case of India Comnet\nInternational Vs. ITO [2013] 354 ITR 673 is misplaced as\nHon'ble Supreme Court merely set-aside the issue to the ITAT.\nThus, Hon'ble Supreme Court has not laid down…

EXCELRA KNOWLEDGE SOLUTIONS PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE-8(1), HYDERABAD

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 202/HYD/2023[2020-21]Status: DisposedITAT Hyderabad23 Jan 2025AY 2020-21

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.202/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2020-21) Excelra Knowledge Vs. Dy. Cit Solutions (P) Ltd, Circle 8(1) Hyderabad Hyderabad Pan:Aafcg5715Q (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri H. Srinivasulu, Advocate राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 25/11/2024 घोषणा की तारीख/Pronouncement: 23/01/2025 आदेश/Order Per Vijay Pal Raothis Appeal Filed By The Assessee Is Directed Against The Order Dated10/02/2023 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2020-21. 2. The Assessee Has Raised The Following Grounds:

For Appellant: Shri H. Srinivasulu, AdvocateFor Respondent: : Shri Kumar Pranav, CIT(DR)

Section 10ASection 143(1)Section 438Section 43B

…deposits in the banks is for commercial expediency and interest income cannot be delinked with the export income. In support of his contention, he has relied upon the decision of the Hon'ble Karnataka High Court in the case of Hewlett Packard Global Soft Ltd (403 ITR 453) (Kar.) (Full Bench) wherein the Hon'ble High Court has held that the interest earned by the assessee from parking of the surplus funds in the deposits is incidental to the business income of the assessee and therefore, eligible for deduction u/s 10A of the Act. The Hon'ble Madras High Court in the case of CIT vs. Sankhya Technology (P) Ltd (427…

VALUE LABS LLP,HYDERABAD vs. ACIT CIRCLE-8(1), HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 229/HYD/2022[2009-10]Status: DisposedITAT Hyderabad23 Jan 2025AY 2009-10

Bench: Shri Manjunatha. G & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 229/Hyd/2022 ("नधा"रण वष" / Assessment Year: 2009-10) Value Labs Llp, Vs. Acit, Hyderabad. Circle-8(1), [Pan : Aakfv2276K] Hyderabad. अपीलाथ" / Appellant "" यथ" / Respondent

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Suresh Babu KN, Sr. AR

Section 10ASection 41(1)Section 56

…n ITA No. 6878/DEL/2017 by order dated 30/06/2022, ITAT Mumbai in the case of Tech Mahindra Business Services Limited vs DCIT in I.T.A. No.766/Mum/2016 by order dated 30/06/2021, Karnataka High Court in the case of CIT Vs Hawle" Packard Global So" Ltd. [2018] 403 ITR 453(Karnataka) (FB), High court Madras in the case of M/s Sankhya Technologies Private Limited 427 ITR 318 ( Madras), Hon’ble Apex court in the case of Bajaj Tempo Limited AIR 1992 SC 1622, ITAT Delhi in the case of R. Systems Interna"onal Ltd. vs ACIT in ITA No. 6506/DEL/2016 [A.Y 2011/12] by order dated 4/10/2019. 9. Per contra, learned DR has vehe…

M/S. GENPACT INDIA,GURGAON vs. DCIT, NEW DELHI

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6542/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Ms. Rishpal Bedi, CIT DR

Section 10ASection 143(3)

…ant page 140, paras 2.14 to 2.16.). In support of the conclusions recorded by CIT(A), further reliance is placed on the following decisions:- (i) Motorola India Electronics reported in 225 Taxman 11 (Kar)(Mag); (ii) Hewlett Packard Global Soft Ltd reported in 403 ITR 453 (Kar)(FB); (iii) Riviers Home Furnishing reported in 237 Taxman 520 (Del); (iv) Camiceria Appareis India (2019) 103 taxman.com 238(Mad); and (v) Reliance Energy Lid reported in 441 ITR 346(SC). 7. Per contra, Ld. DR fairly conceded that the issue under consideration are covered hence not controverted the aforesaid contention of the Ld. AR nor pla…

DCIT, NEW DELHI vs. M/S. GENPACT INDIA, GURGAON

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6414/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Ms. Rishpal Bedi, CIT DR

Section 10ASection 143(3)

…ant page 140, paras 2.14 to 2.16.). In support of the conclusions recorded by CIT(A), further reliance is placed on the following decisions:- (i) Motorola India Electronics reported in 225 Taxman 11 (Kar)(Mag); (ii) Hewlett Packard Global Soft Ltd reported in 403 ITR 453 (Kar)(FB); (iii) Riviers Home Furnishing reported in 237 Taxman 520 (Del); (iv) Camiceria Appareis India (2019) 103 taxman.com 238(Mad); and (v) Reliance Energy Lid reported in 441 ITR 346(SC). 7. Per contra, Ld. DR fairly conceded that the issue under consideration are covered hence not controverted the aforesaid contention of the Ld. AR nor pla…

PR. COMMISSIONER OF INCOME TAX-1, vs. M/S ALLSTATE INDIA PRIVATE LIMITED

Appeal stands dismissed in terms

ITA/669/2023HC Karnataka12 Aug 2024

Bench: S.G.PANDIT,C.M. POONACHA

Section 10ASection 260

…- 1 - NC: 2024:KHC:32506-DB ITA No. 669 of 2023 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF AUGUST, 2024 PRESENT THE HON'BLE MR JUSTICE S.G.PANDIT AND THE HON'BLE MR JUSTICE C.M. POONACHA INCOME TAX APPEAL NO. 669 OF 2023 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-1, BMTC COMPLEX, KORMANGALA, BANGALORE 2. THE DEPUTY COMMISSIONER INCOME TAX, CIRCLE -1(1)(1), BMTC BUILDING, KORAMANGALA, BANGALORE. …APPELLANTS (BY SRI SANMATHI E I., ADVOCATE) AND: M/S ALLSTATE INDIA PRIVATE LIMITED 7TH FLOOR, BUILDING NO.1, RMZ ECO WORLD, BELLANDUR SO DE…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD vs. HSBC ELECTRONIC DATA PROCESSING INDIA PRIVATE LIMITED, , HYDERABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 1632/HYD/2017[2010-11]Status: DisposedITAT Hyderabad05 Aug 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri Rajan Vora, C.AFor Respondent: : Shri Kumar Pranav, CIT-DR

Section 10ASection 115Section 115JSection 251(1)(a)Section 37(1)Section 41(1)

…s derived by/from an undertaking'. ITA Nos.1613 & 1632/Hyd/2017 Page 28 33. In this regard, the Appellant wishes to place reliance on the decision of the Full Bench decision of Hon'ble Karnataka High Court in case of Hewlett Packard Global Soft Ltd. [2018] 403 ITR 453 (Karnataka) (FB) .wherein the Hon'ble High Court has held that the word "derived by an undertaking of the business" in Section 10A and 10B are far wider to include ancillary income as well within its ambit. The relevant observation of Jurisdictional High Court is as under: "35. The Scheme of Deductions under Chapter VI-A in Sections 80-HH. 80-HHC…

CIT v. Hewlett Packard Global Soft Ltd.

What is CIT v. Hewlett Packard Global Soft Ltd. authority for?

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HCL TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

HCL TECHNOLOGIES LTD,NEW DELHI vs. ACIT, NEW DELHI

EXCELRA KNOWLEDGE SOLUTIONS PRIVATE LIMITED,HYDERABAD vs. DCIT., CIRCLE-8(1), HYDERABAD

DCIT, NEW DELHI vs. M/S AMERICAN EXPRESS (INDIA) PVT. LTD.,, NEW DELHI

AMERICAN EXPRESS (INDIA) PVT. LTD.,,NEW DELHI vs. JCIT, NEW DELHI

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BENGALURU, BENGALURU vs. INFOSYS LIMITED, BENGALURU

INFOSYS LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

INFOSYS LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

INFOSYS LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

INCOME TAX OFFICER, WARD-7(2)(1), BENGALURU, BANGALORE vs. M/S. BANGALORE CREDIT CO-OPERATIVE SOCIETY LIMITED , BANGALORE

INCOME-TAX OFFICER, WARD-7(2)(1), BENGALURU, BENGALURU vs. M/S. BANGALORE CREDIT CO-OPERATIVE SOCIETY LIMITED, BENGALURU

M/S. GENPACT INDIA,GURGAON vs. DCIT, NEW DELHI

DCIT, NEW DELHI vs. M/S. GENPACT INDIA, GURGAON

SPRINGER NATURE TECHNOLOGY AND PUBLISHING SOLUTIONS PRIVATE LIMITED,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), PUNE

EXCELRA KNOWLEDGE SOLUTIONS PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE-8(1), HYDERABAD

VALUE LABS LLP,HYDERABAD vs. ACIT CIRCLE-8(1), HYDERABAD

M/S. GENPACT INDIA,GURGAON vs. DCIT, NEW DELHI

DCIT, NEW DELHI vs. M/S. GENPACT INDIA, GURGAON

PR. COMMISSIONER OF INCOME TAX-1, vs. M/S ALLSTATE INDIA PRIVATE LIMITED

DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD vs. HSBC ELECTRONIC DATA PROCESSING INDIA PRIVATE LIMITED, , HYDERABAD